MANAGING DIRECTOR METROPOLITAN Vs. S MARIAM BEEVEE

JUDGEMENT

(1.) The appeal is filed by the Metropolitan Transport Corporation challenging the judgment and decree dated 6.6.2012 passed in M.C.O.P.No.2953 of 2008 on the file of the Motor Accidents Claims Tribunal (XV Additional Court, City Civil Court), Chennai.

(2.) It is a case of fatal accident. The accident in this case took place on 25.5.2008 at about 0815 Hours. One Sheik Allaudeen was riding a motorcycle bearing registration No.TN-04-T-7418 at Arcot Road in front of CSI Church from east to west. He was hit by the bus bearing Registration No.TN-01-N-3032 belonging to the appellant/Transport Corporation, which was driven in a rash and negligent manner by its driver, and the victim died on the spot. FIR was registered against the driver of the bus. The mother of the deceased aged about 45 years and the father of the deceased aged about 50 years filed a claim for compensation in a sum of Rs.50,00,000/-. According to the claimants, the deceased, aged about 19 years, was pursuing first year M.B.B.S. Course in Sri Ramachandra Medical College, Porur, Chennai.

(3.) In support of the claim, the second respondent herein (father of the deceased) was examined as P.W.1. P.W.2 is an eye witness. The respondents herein (claimants) marked 10 documents as Exs.P1 to P10, the details of which are as follows:- <FRM>JUDGEMENT_231_LAWS(MAD)11_2013.htm</FRM>